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Bombay HC Dismisses Emami’s Plea Challenging Order on Notice to Use Trademarks - (17 Jul 2020)

INTELLECTUAL PROPERTY RIGHTS

Bombay High Court has dismissed Emami’s plea challenging a single bench’s order directing the company to provide 7 days prior notice before initiating legal proceedings against Hindustan Unilever or claiming interim relief from the company over the use of trademarks.

Tags : BOMBAY HIGH COURT   EMAMI   HINDUSTAN UNILEVER  

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